DHANANJEZHIYAN Vs. KUPPU

JUDGEMENT

(1.) This second appeal is filed by the plaintiffs in the suit as against the judgement and decree dated 24.03.2008 passed by the Subordinate Judge, Kallakurichi, in A.S.No.9 of 2005, confirming the judgement and decree, dated 27.10.2004, passed by the Additional District Munsif No.II, Kallakurichi, in O.S.No.422 of 2002, which was one for declaration of title and permanent injunction.

(2.) The appellants herein are the plaintiffs and the respondents are the defendants in the suit. The suit was filed by the appellants/plaintiffs seeking declaration of title and permanent injunction, restraining the respondents/defendants from interfering with their peaceful possession and enjoyment of the suit scheduled properties.

(3.) The parties, for the sake of convenience, are referred to hereunder according to their litigative status and ranking before the trial Court.